Section 12A(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Every order passed by the authorised officer which is subject to appeal or revision, every order passed by the authority referred to in sub-section (1) of section 5, and every order passed by the officer referred to in section 6, which is subject to revision, and every order passed by the State Government in revision, shall be final and shall not be questioned in any court of law.] [Inserted by the West Bengal Act XLVill of 1994, published in the Calcutta Gazette Extraordinary, Part III, Section 5, dated 17.01.1995.][Section 13. * * *] [Omitted by Act 1 of 2002, w.e.f. 01.09.2003.]
